Section 1 — Regulations modified.

Such part of Section VI, Regulation XII, 1826 of the Bengal Code, and such part of Section VI of a Rule Ordinance and Regulation for the Town of Calcutta, made and passed on the 14th day of June 1827, as prescribe that an Officer being a Civil Servant of the Honorable Company shall be specially appointed by the Governor General in Council to take charge of the collection of the Stamp Duty within the City of Calcutta, are declared subject to the following modification.

All sections Next ›